Section 5(1) in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971
(1)Wherein in respect of Sree Pandaravaka Thanathu lands vested in the Government under clause (b) of sub-section (1) of section 3, there is a lease on kuthakapattam, such lease shall be deemed to continue under the Government on the same terms and conditions as under the Temple.
